CIT v. Castle Rock Fisheries

10 SCC 77Reported decision1997#21797 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,627 Indian tax judgments — from 2013 to 2016.

Judgments citing CIT v. Castle Rock Fisheries

Ge Money Financial Services Pvt. Ltd., Delhi vs. DCIT, New Delhi

In the result ground, no

ITA 6282/DEL/2012[2008-09]Status: DisposedITAT Delhi02 May 2016AY 2008-09

Bench: Shri A.T.Varkey & Shri Prashant Maharishi

For Appellant: Sh. Sachit Jolly, AdvFor Respondent: Sh. Amendra Kumar, CIT DR
Section 143(3)Section 144Section 144CSection 144C(5)Section 32Section 36(1)(vii)Section 36(2)Section 92C

…on by the assessee, is duly satisfied and the assessee is entitled to development rebate. In appeal before this Court, a Bench of three Judges of this Court upheld the decision of the Kerala High Court in the above case in CIT v. Castle Rock Fisheries [1997] 10 SCC 77. This Court also held that since the department has proceeded on the explicit basis that despite the fact that the plant had been temporarily let out by the assessee to a sister concern, the plant and machinery was nevertheless being used by the assessee for its business purpose by treating the income derived by the assessee by such letting out as…

Ge Money Financial Services Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result ground, no

ITA 5882/DEL/2010[2006-07]Status: DisposedITAT Delhi02 May 2016AY 2006-07

Bench: Shri A.T.Varkey & Shri Prashant Maharishi

For Appellant: Sh. Sachit Jolly, AdvFor Respondent: Sh. Amendra Kumar, CIT DR
Section 143(3)Section 144Section 144CSection 144C(5)Section 32Section 36(1)(vii)Section 36(2)Section 92C

…on by the assessee, is duly satisfied and the assessee is entitled to development rebate. In appeal before this Court, a Bench of three Judges of this Court upheld the decision of the Kerala High Court in the above case in CIT v. Castle Rock Fisheries [1997] 10 SCC 77. This Court also held that since the department has proceeded on the explicit basis that despite the fact that the plant had been temporarily let out by the assessee to a sister concern, the plant and machinery was nevertheless being used by the assessee for its business purpose by treating the income derived by the assessee by such letting out as…

M/S. I.C.D.S. Ltd vs. Commissioner of Income Tax

The appeals are allowed; the impugned

C.A. No.-003282-003282 - 2008Supreme Court14 Jan 2013
Section 32

…Page 1 JUDGMENT REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.3282 OF 2008 M/S I.C.D.S. LTD. — APPELLANT VERSUS COMMISSIONER OF INCOME TAX, MYSORE & ANR. — RESPONDENTS WITH CIVIL APPEAL NO.3286 OF 2008, CIVIL APPEAL NO.3287 OF 2008, CIVIL APPEAL NO.3288 OF 2008, CIVIL APPEAL NO.3289 OF 2008, AND CIVIL APPEAL NO.3290 OF 2008 J U D G M E N T D.K. JAIN, J. 1. In all these appeals, by grant of special leave, by the Revenue, the common question of law relates to the claim of the assessee for depreciation under Section 32 of the 1 Page 2 JUDGMENT Income Tax Act,…

CIT v. Castle Rock Fisheries (10 SCC 77) — Cited in 3 Judgments | BharatTax